S BANUMATHI Vs. K JANAKI AMMAL

JUDGEMENT

(1.) THE unsuccessful first defendant in O.S.No.597 of 2008 on the file of the learned Principal District Munsif, Erode is the appellant. THE plaintiff and the first defendant are the respondents herein.

(2.) THE first respondent/plaintiff filed the suit for eviction of the defendants from the suit property and hand over the vacant possession of the same to her.

(3.) THE trial Court decreed the suit and also ordered mesne profits of Rs.1,000/- p.m from the date of the plaint till date of handing over the vacant possession and the same was confirmed by the first appellate Court. Hence the present Second Appeal.